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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Maharashtra - Subsection

Section 69(2) in The Maharashtra Narcotic Drags and Psychotropic Substances Rules, 1985

(2)An approved practitioner in charge of Zilla Parishad or Municipal dispensaries or in charge of hospitals and dispensaries belonging to missions and other corporate bodies may possess manufactured drugs required for use in such dispensaries and hospitals.